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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(2) in Karnataka Co-Operative Societies Act, 1959

(2)[ A report about rectification of defects by the co-operative society shall be sent by the committee of such society periodically till all such defects are rectified to the Registrar, the credit agency and the financial Bank, and where the defects were pointed out in the audit, to the Director of Co-operative Audit.